RAJENDRA SINGH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following reliefs:

(2.) Briefly put, the case of the petitioner is as follows:

(3.) Learned counsel for the petitioner submitted that petitioner's case be considered under the Dying in Harness Rules. He prayed that writ petition may be disposed of by permitting the petitioner to file representation before respondents/ Authority competent and he may be directed to decide the representation of the petitioner at the earliest.